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[Cites 0, Cited by 2] [Section 38(6)] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(6)(d) in Telangana Tenancy and Agricultural Lands Act, 1950

(d)If the protected tenant fails to pay the entire amount of the reasonable price within the period fixed under sub-section (5), or the same is not recovered from him, the purchase by the protected tenant shall not be effective and he shall forfeit the right of purchase of the land, and the amount paid by him towards the reasonable price shall be refunded to him with interest at three per cent, per annum together with land revenue paid by him if any after deducting therefrom the rent due from him for the period: